BEGARAM Vs. STATE

JUDGEMENT

(1.) Present application has been filed under Sec. 439 Crimial P.C. for grant of regular bail to the petitioner in a case arising out of FIR No.246/ 2013, registered at Police Station, Govindgarh, District Jaipur, for offences punishable under Sections 143,148,149,323,341 and 302 IPC.

(2.) The learned counsel appearing for the petitioner has submitted that in the FIR it is alleged that the petitioner, along with Tejaram, Rajkumar, Rameshwar, Ranjeet, Moolchand, Vinod, Nanchi Devi, Prabhati Devi and Sarju Devi came and caused injuries to the father of the complainant, Roodaram. In the FIR, no specific role has been assigned to the present petitioner. However, in the statement of eye-witness, Jhabarmal under Sec. 161 Crimial P.C., it is stated that other accused, who were armed with Sariya and lathies had caused injuries, whereas when the deceased was lying fallen the petitioner and Tejaram had given kick blows. In the postmortem report, there are five injuries on the person of the deceased.

(3.) Counsel appearing for the petitioner has further submitted that the petitioner is an aged man of eighty-five years and without assigning any specific role in the FIR, he has been unnecessarily dragged into the litigation by widening the net.